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Delhi High Court: Jilting One’s Lover Despite Sexual Relationship Does not Constitute Offence - (11 Oct 2019)

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Delhi High Court has observed that jilting a lover despite sexual relationship, however abhorrent it may seem, is not an offence. The Court further said that now there is wide acceptance to move ahead from the 'no means no' rule on sexual consent, to 'yes means yes'.

Tags : DELHI HIGH COURT   OFFENCE  

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